G. P. Mathur, J. - (1.) Leave granted.
(2.) This appeal has been preferred by the State of M.P. against the judgment and order dated 23-7-2003 of Justice N. S. Azad of M.P. High Court in Crl. Appeal No. 194 of 2003.
(3.) The trial Court convicted the accused under Section 304, Part-I read with Section 34, I.P.C. and sentenced each of the accused to 5 years R.I. and a fine of Rs. 2,000/- and in default to undergo R.I. for a further period of 3 months. The High Court partly allowed the appeal and while upholding the conviction of the accused under Section 304, Part-I read with Section 34, I.P.C. reduced the sentence to the period already undergone which is 10 months and 3 days for respondent No. 1, 1 year and 14 days for respondent No. 2 and 7 months and 22 days for respondent No. 3.;